AMBANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by the petitioner who is accused in Crime No.341/2021 of Sindagi Police Station for the offences punishable under Ss. 406, 409, 417, 420 of the Indian Penal Code, 1860. The police are making hectic efforts to arrest this petitioner/accused. Therefore, the petitioner has approached this Court seeking anticipatory bail in the event of his arrest, urging various grounds in the petition.

(2.) Heard the arguments of learned counsel Sri Gopalkrishna B. Yadav for the petitioner and the learned High Court Government Pleader for the State. Perused the material available on record.

(3.) It is contended by the counsel for the petitioner/accused that the accused is innocent person and he has not at all committed the alleged offences, despite of it crime came to be registered by the respondent-police mere because of audit report and also the complaint filed against this accused before the jurisdictional police.